Section 25(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where an applicant for payment of compensation is in sole occupation of an acquired evacuee property which is an allottable property, such property may be transferred to him in lieu of the compensation payable to him under the Act:-Provided that the total amount of net compensation payable to the applicant is not less than half in the case of property other than an industrial concern and less than ¼ th in the case of an industrial concern or such other smaller proportion as the Chief Settlement Commissioner may in either case determine, of the value of the property as determined under rule 24;Provided further that no industrial concern shall be transferred to the applicant unless he pays up the arrears, if any, of the lease money outstanding against him in respect of such concern.
